Section 112(1)(iii) in The M.P. Municipal Accounts Rules, 1971

[Cites 0, Cited by 0] [Section 112(1)] [Section 112] [Entire Act]

State of Madhya Pradesh - Subsection

Section 112(1)(iii) in The M.P. Municipal Accounts Rules, 1971

(iii)Any other purpose incidental to the duties of the Municipal Council under the Act or the rules or bye-laws made thereunder which the Collector may, for reasons to be recorded, declare to be one for which a cash advance is unavoidedly necessary.

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State of Madhya Pradesh - Subsection

Section 112(1)(iii) in The M.P. Municipal Accounts Rules, 1971